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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(4)(b) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016

(b)the person entrusted with the management of the clinical establishment has been convicted of an offence punishable under the Act, it may issue a notice to the clinical establishment to show cause within three months' time as to why its registration should not be cancelled for the reasons to be mentioned in the notice.